RAGHBIR SINGH Vs. GURMEET KAUR

JUDGEMENT

(1.) IN this revision petition, the defendant, petitioner herein, is aggrieved of order dated 3.8.2014 [Annexure P/5] of lower Court, whereby his application for leading secondary evidence was declined.

(2.) POSSESSED with a photocopy of receipt dated 14.07.2004, it is claimed that the original of the same was in possession of Avtar Singh, father of the defendant -petitioner, who has since died. It is further claimed that the original receipt could not be traced out.

(3.) THE prayer of the defendant -petitioner was strongly resisted by the plaintiff -respondent No.1 herein.